SURESHCHANDRA CHUNILAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner of Special Civil Application No.4366 of 2000 purchased the land bearing City Survey Nos.60/B/1 Final Plot No.3/2/21 admeasuring 50.4 sq.mtrs. while the petitioner of Special Civil Application No.4367 of 2000 purchased land bearing City Survey No.60/B/1 Final Plot No.3/1/22 admeasuring 61.16 sq.mtrs. along with house in the year 1985 by registered sale deeds. In the year 1996, the Collector initiated proceedings and came to the conclusion that as the transactions took place between Adivasi and non-Adivasi, transactions were declared as nullity and passed orders quashing and setting aside the sale deeds. When they were challenged by way of revision before the revenue authority, orders passed by the Collector were confirmed by the revenue authority. Hence, the present petitions.

(2.) HEARD learned advocate, Sidharth H.Dave for Mr.Ajay R.Mehta for the petitioners and learned AGP, Mr.L.R.Pujari for the respondent No.1-State in both the petitions.